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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Tamilnadu - Subsection

Section 16(4) in Tamil Nadu Farmers' Management of Irrigation Systems Election Rules, 2003

(4)The scrutiny shall be completed within the time and date appointed in this behalf and no adjournment of the proceedings shall, ordinarily, be permissible except to provide an opportunity to a candidate to rebut any contention raised against his candidature.